Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(17)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(17)(g) in The M.P. State Veterinary Council Rules, 1993

(g)The Returning Officer shall nominated such number of scrutinisers as he deems fit in accordance with such directions as may be issued in this behalf by the State Government.